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[Cites 0, Cited by 0] [Section 175(1)] [Section 175] [Entire Act]

State of Andhra Pradesh - Subsection

Section 175(1)(i) in Andhra Pradesh Municipalities Act, 1965

(i)at least one month before the meeting of the council at which the matter is decided, public notice of the proposal has been given and special notice thereof has also been put up in the street or part of the street for which such line is proposed to be defined, and